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SC: Grant of Leave for Compounding Offences at Appellate Stage is not Automatic on Settlement - (12 Feb 2021)

CRIMINAL

Supreme Court has observed that grant of leave as contemplated by Section 320(5) of the Code of Criminal Procedure, 1973 is not automatic nor it has to be mechanical on receipt of request by the accused which may be agreed by the victim.

Tags : SC   COMPOUNDING OFFENCES  

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